THE AVIANSHILINGAM EDUCATION TRUST, vs The Deputy Commissioner of Labour,
- Court
- Madras High Court
WP No. 43806 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-11-2026
CORAM
THE HON'BLE MR JUSTICE C. SARAVANAN
W.P.No.43806 of 2026
and
W.M.P.Nos.49157 and 49158 of 2026
CNR:{HCMA012553252026}
The Avianshilingam Education Trust,
Represented by Chairman and Managing Trustee,
Dr.T.S.K.Meenakshisundaram,
Having office at Door No.1, Bharathi Park Road,
Coimbatore – 641 113.
..Petitioner(s)
Vs
1. The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road, Coimbatore – 641 018.
2. Tmt.V.Ananthavalli
3. Tmt.Muthammal
4. Thiru Ganesh Ragunathan
..Respondent(s)
W.P.No.43809 of 2026 and W.M.P.Nos.49159 and 49160 of 2026
CNR:{HCMA012553262026}
The Avianshilingam Krishi Vigyan Kendra,
Represented by Chairman and Managing Trustee,
Dr.T.S.K.Meenakshisundaram,
Having office at Vivekanandapuram Post,
Karamadai Viya, Seeliyur Post,
Coimbatore – 641 113.
..Petitioner(s)
Vs.
__________
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WP No. 43806 of 2026
1. The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road, Coimbatore – 641 018.
2. Indian Council for Agricultural Research
(ICAR),
Represented by its Director General,
Krishi Bhavan, Dr.Rajendra Prasad Road,
New Delhi – 110 001.
3. V.Muthukumar
..Respondent(s)
WP No. 43815 of 2026
CNR:{HCMA012553272026}
The Avianshilingam Krishi Vigyan Kendra,
Represented by Chairman and Managing Trustee,
Dr.T.S.K.Meenakshisundaram,
Having office at Vivekanandapuram Post,
Karamadai Viya, Seeliyur Post,
Coimbatore – 641 113.
..Petitioner(s)
Vs
1. The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road,
Coimbatore – 641 018.
2. Indian Council for Agricultural Research
(ICAR),
Represented by its Director General,
Krishi Bhavan, Dr.Rajendra Prasad Road,
New Delhi – 110 001.
3. P.Kumaravadivelu
..Respondent(s)
__________
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WP No. 43806 of 2026
W.P.No.43818 of 2026 and W.M.P.Nos.49168 and 49170 of 2026
CNR:{HCMA012553282026}
The Avianshilingam Krishi Vigyan Kendra,
Represented by Chairman and Managing Trustee,
Dr.T.S.K.Meenakshisundaram,
Having office at Vivekanandapuram Post,
Karamadai Viya, Seeliyur Post,
Coimbatore – 641 113.
..Petitioner(s)
Vs
1. The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road, Coimbatore – 641 018.
2. Indian Council For Agricultural Research
(ICAR),
Represented by its Director General,
Krishi Bhavan, Dr.Rajendra Prasad Road,
New Delhi – 110 001.
3. V.Ananthavalli
4. Muthammal
5. Ganesh Ragunathan
..Respondent(s)
W.P.No.43821 of 2026 and W.M.P.Nos.49172 and 49174 of 2026
CNR:{HCMA012553292026}
The Avianshilingam Krishi Vigyan Kendra,
Represented by Chairman and Managing Trustee,
Dr.T.S.K.Meenakshisundaram,
Having office at Vivekanandapuram Post,
Karamadai Viya, Seeliyur Post,
Coimbatore – 641 113.
..Petitioner(s)
Vs.
__________
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WP No. 43806 of 2026
1. The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road,
Coimbatore – 641 018.
2. Indian Council For Agricultural Research
(ICAR),
Represented by its Director General,
Krishi Bhavan, Dr.Rajendra Prasad Road,
New Delhi – 110 001.
3. P.Nagaraj Frederick,
..Respondent(s)
Prayer in W.P.No.43806 of 2026 :- Writ Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorarified Mandamus, to call
for the records relating to I.A.No.153 of 2026 filed by respondents 2 to 4 before
st st
the 1 Respondent and quash the same and consequently forbear the 1
respondent from entertaining the unnumbered application for gratuity filed by
Respondents 2 to 4 against the petitioner.
Prayer in W.P.No.43809 of 2026 :- Writ Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorarified Mandamus, to call
rd
for the records relating to I.A.No.154 of 2026 filed by 3 respondent before the
st st
1 Respondent and quash the same and consequently forbear the 1 Respondent
rd
from entertaining the unnumbered application for gratuity filed by 3
Respondent against the Petitioner.
Prayer in W.P.No.43815 of 2026 :- Writ Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorarified Mandamus, to call
rd
for the records relating to I.A.No.156 of 2026 filed by the 3 Respondent before
st st
the 1 Respondent and quash the same and consequently forbear the 1
__________
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WP No. 43806 of 2026
Respondent from entertaining the unnumbered application for gratuity filed by
rd
the 3 Respondent against the Petitioner.
Prayer in W.P.No.43818 of 2026 :- Writ Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorarified Mandamus, to call
for the records relating to I.A.No.165 of 2026 filed by respondents 3 to 5 before
st st
the 1 Respondent and quash the same and consequently forbear the 1
Respondent from entertaining the unnumbered application for gratuity filed by
Respondents 3 to 5 against the Petitioner.
Prayer in W.P.No.43821 of 2026 :- Writ Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Certiorarified Mandamus, to call
rd
for the records relating to I.A.No.155 of 2026 filed by the 3 Respondent before
st st
the 1 Respondent and quash the same and consequently forbear the 1
Respondent from entertaining the unnumbered application for gratuity filed by
rd
the 3 Respondent against the Petitioner.
For Petitioner(s): Mr.Siddarth Sridhar
for Mr.R.Bharath Kumar
(in all W.Ps)
For Respondent(s): Mr.K.K.Ram Siddhartha
Additional Government Pleader
for R1 (in all W.Ps)
__________
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WP No. 43806 of 2026
COMMON ORDER
In these Writ Petitions, the Petitioner has challenged the proceedings
initiated by the Official Respondents under the provisions of the Payment of
Gratuity Act, 1972.
2. It is the case of the Petitioner that the provisions of the Payment of
st
Gratuity Act, 1972 will not apply and therefore the proceedings before the 1
Respondent are without jurisdiction.
3. It is open for the Petitioner to file suitable counter explaining as to why
the proceedings under the provisions of the Payment of Gratuity Act, 1972 is
not applicable.
4. Accordingly, these Writ Petitions stand dismissed. No costs.
Consequently, connected Writ Miscellaneous Petitions are closed.
04-11-2026
Neutral Citation: Yes/No
jas
__________
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WP No. 43806 of 2026
To
1.The Deputy Commissioner of Labour,
Office of the Joint Commissioner of Labour,
Dr.Balasundaram Road, Coimbatore – 641 018.
2.Indian Council for Agricultural Research (ICAR),
Represented by its Director General,
Krishi Bhavan, Dr.Rajendra Prasad Road,
New Delhi – 110 001.
__________
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WP No. 43806 of 2026
C.SARAVANAN J.
jas
W.P.Nos.43806, 43809, 43815, 43818 and 43821 of 2026
and
W.M.P.Nos.49157, 49158, 49159, 49160, 49161,
49162, 49168, 49170, 49172 and 49174 of 2026
04-11-2026
__________
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